[Cites 0, Cited by 0]
[Entire Act]
State of Tamilnadu - Section
Section 6 in Submission of Budgets, Deposits, Accounts, Returns or Other Information Rules
6. [ Statements, etc. to be submitted. [Rules 6 to 9 were substituted by G. O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.]
- The statements, returns and reports mentioned in Rules 2 to 5 shall be submitted in the following manner:-| (a) | In the case of institutions whose annualassessable income exceeds Rs.10 lakhs. | To the Commissioner; |
| (b) | In the case of institutions whose annualassessable income exceeds Rs. 2 lakhs, but does not exceed Rs.10lakhs. | To the Commissioner; |
| (c) | In the case of institutions whose annualassessable income exceeds Rs. 10,000, but does not exceed Rs. 2lakhs. | To the Joint Commissioner or the DeputyCommissioner, as the case may be having Jurisdiction; |
| (d) | In the case of institutions not included in thelist published under section 46 and is not notified and deemed tohave been notified under Chapter VI of the Act(non-listed) | To the Assistant Commissioner havingjurisdiction.] |